MAHENDRA KUMAR OJHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The instant misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner seeking quashing of the FIR no.0154 of 2020 lodged at P.S. Hathipol, District Udaipur.

(3.) Learned counsel for the petitioner has drawn attention of this Court towards the order passed by this Hon'ble Court in S.B. Civil Writ Petition No.8537/2017; Mahendra Kumar Ojha Vs. State & Ors., the relevant order being of 25.07.2017, by which, an interim protection was granted by this court regarding the controversy in question.